Section 9 in The Bihar Evacuee Property (Management) Act 1953
9. Expenses incurred by the Committee.
(1)The salary and allowances of the President, the allowances of other members of the Committee, the remuneration of the Administrative Officers and other staff and such other expenses as may be incurred by the Committee in the exercise or discharge of any of its powers, duties and functions under this Act or the rules made thereunder in respect of any evacuee property, shall be defrayed out of levy at such rate, as may be prescribed, on the receipts derived from such property and shall be a first charge on such receipts.(2)The State Government may from time to time make such advances to the Committee as may be necessary to enable it to function. All such advances shall be recoverable with interest at three per centum per annum from the receipts derived from the properties which may vest in the Committee and shall, subject to sub-section (1), be a charge on every and all such properties and shall have priority over all other charges on every and all such properties.
